National Highway Authority Of India vs Sri. Shantharama Baliga
2026 Latest Caselaw 117 Kant

Karnataka High Court

National Highway Authority Of India vs Sri. Shantharama Baliga on 8 January, 2026

                                             -1-
                                                            NC: 2026:KHC:1157
                                                       MFA No. 202 of 2025


                 HC-KAR



                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF JANUARY, 2026

                                          BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI M
                  MISCELLANEOUS FIRST APPEAL NO. 202 OF 2025 (AA)

                BETWEEN:

                NATIONAL HIGHWAY AUTHORITY OF INDIA,
                PIU-MANGALORE,
                DOOR NO. 3-29, BETHEL,
                THARETHOTA, NEAR PUMPWELL (NH-66)
                MANGALORE - 575 005
                REPRESENTED BY ITS
                DGM (TECH) AND PROJECT DIRECTOR.

                                                                 ...APPELLANT
                (BY SRI. SHOBHITH N.SHETTY, ADVOCATE)

                AND:

                1.     SRI. SHANTHARAMA BALIGA
                       S/O SRI SANJEEVA BALIGA,
Digitally signed       K.G.PAI COMPOUND,
by THEJAS              GOWRI MUTT ROAD,
KUMAR N
                       MANGALURU TALUK - 574 145
Location: HIGH
COURT OF
KARNATAKA        2.    THE COMPETENT AUTHORITY AND
                       SPECIAL LAND ACQUISITION OFFICER,
                       NATIONAL HIGHWAY - 66
                       NGO BUILDING, NEAR CLOCK TOWER,
                       MANGALURU, D.K.DISTRICT - 575 001.

                3.     THE DEPUTY COMMISSIONER AND ARBITRATOR
                       DAKSHINA KANNADA DISTRICT,
                       MANGALURU - 575 008.

                                                             ...RESPONDENTS
                                -2-
                                             NC: 2026:KHC:1157
                                          MFA No. 202 of 2025


HC-KAR



      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1)(C) OF THE ARBITRATION AND CONCILIATION
ACT, 1996.


      THIS MISCELLANEOUS FIRST APPEAL IS LISTED FOR
ADMISSION, THIS DAY, THE JUDGMENT WAS DELIVERED AS
UNDER:


                         ORAL JUDGMENT

Sri.Shobhith N.Shetty, counsel for the appellant appeared

in person and submits that a memo has been filed stating that

the appeal may be dismissed as withdrawn.

2. When queried, counsel submits that a conscious

decision is taken about the dismissal of the petition as

withdrawn.

3. Submission is noted. Memo is placed on record.

4. Resultantly, the appeal is dismissed as withdrawn.

SD/-

(JYOTI M) JUDGE

SS List No.: 1 Sl No.: 33